V.SURYA RAO Vs. C. ANJI REDDY

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant challenging the decree and judgment, dtd. 23/2/2004 in O.S.No.92 of 1993 passed by the Additional Senior Civil Judge, Guntur [for short 'the trial Court'].

(2.) The appellant herein is the plaintiff and respondents herein are the defendants in O.S.No.92 of 1993.

(3.) The appellant/plaintiff filed the suit for specific performance of contract of sale, dtd. 29/11/1989 executed by the defendants in his favour in respect of the plaint schedule property of Ac.5-00 cents at Rs.1,80,000.00 per acre and for costs.